ANUJ KUMAR MEENA Vs. EAST CENTRAL RAILWAY

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the learned Counsel representing the Railways.

(2.) One Advertisement No. 1 of 2016 was published inviting applications for appointment on the post of Constable (Band) in the Railway Protection Force (RPF). Petitioners participated pursuant to the advertisement. Petitioners were subjected to the selection process.

(3.) They emerged successful in the written examination. Upon being declared successful, they were subjected to the physical examination test and physical measurement test. Thereafter the petitioners were subjected to a Trade Test. The Trade Test comprised of playing of the instrument for which the petitioners had applied. The same was subject to examination by two co opted music experts one from the CRPF and the other from RPS. It is in these tests that the petitioner did not qualify. Thereafter the candidates who emerged successful were subject to document verification and finally result of those declared selected in the process of selection has been brought out wherein a total number of 1248 candidates have been declared to have qualified.